PRINCIPAL COLLECTOR Vs. CAPITAL COLOUR LAB PVT LTD

JUDGEMENT

(1.) Heard. By consent, taken up for final disposal.

(2.) Since common question of law and facts arise in the above appeals and the notice of motion, they were heard together and are being disposed of by this common order.

(3.) All these matters originate from the order dated 21st March, 1997 passed in Suit No.3037 of 1991 by the Learned Single Judge purportedly exercising the powers under Order 8 Rule 5 and/or 10 of the Code of Civil Procedure, 1908 while disposing the suit.